NILESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of the respondent State.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being Part A - C.R.No.11191045200131 registered with Sola High Court Police Station, Ahmedabad for offence under Ss. 457 , 380 and 114 of Indian Penal Code.

(3.) Learned Advocate appearing on behalf of the applicant submit that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.